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[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(2)(ii) in The Gujarat Panchayats Act, 1993

(ii)occasional fixed payments, in communication of all claims of the State Government in respect of succession to or transfer of inams, payable on each succession or transfer of inams;